Sunil Sivanandan vs State Of Kerala
2021 Latest Caselaw 8747 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

                      WP(C).No.11310 OF 2015(K)


PETITIONER:

               SUNIL SIVANANDAN, AGED 51 YEARS,
               S/O.SIVANANDAN, RESIDING AT SANKAR'S BHAVAN,
               KOONAYIL, PARAVOOR, KOLLAM DISTRICT. PIN-691 301.
               CLERK, S.N.V. HIGH SCHOOL FOR GIRLS, PARAVOOR,
               KOLLAM.

               BY ADVS.
               SRI.M.RAJENDRAN NAIR
               SMT.M.SANTHY

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY THE SECRETARY TO EDUCATION DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM, PIN-695 001.

      2        DIRECTOR OF PUBLIC INSTRUCTION,
               OFFICE OF THE DIRECTOR OF PUBLIC INSTRUCTION,
               THIRUVANANTHAPURAM-695 014.

      3        DISTRICT EDUCATIONAL OFFICER,
               OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
               KOLLAM-691 001.

      4        THE MANAGER, S.N.V.GIRLS HIGH SCHOOL, PARAVOOR,
               KOLLAM DISTRICT, PIN-691 301.

               BY ADV.SRI.P.M.MANOJ-SR.GP.

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.11310 OF 2015(K)

                            -2-

                       JUDGMENT

Dated this the 16th day of March 2021

It is submitted by the learned counsel

for the petitioner that the writ petition has

become infructuous by efflux of time and that

he is not pressing the same.

The writ petition is, therefore, closed

as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv